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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Uttarakhand - Subsection

Section 21(4) in Uttaranchal Value Added Tax Act, 2005

(4)Every registered dealer while purchasing any goods shall give his name, address and his registration number to the selling dealer who shall mention the same on Sale invoice challan or any such documents relating to such sale or purchase.